GIAN SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition is filed challenging Annexure A-1. THE issue pertains to the retirement of the petitioner. According to the petitioner, he was to retire on 28.2.1997. However, he was retired in September, 1996 by changing his category from Mistri to Work Inspector. It is seen that in identical circumstances, the Tribunal had allowed an application Annexure A-2 in OA No. 1556 of 1996 and the incumbent therein had continued up to the age of 60. We are informed that order (Annexure A-2) has become final.

(2.) IT is seen that the petitioner approached the Tribunal in January 1997. In the above circumstances, the writ petition is disposed of treating the petitioner to have retired only on 28.2.1997. All the consequential benefits shall be granted to the petitioner except the actual back wages which shall be limited for the period of two months i.e. January and February, 1997.